Avnish Mishra vs State Of U.P.
2012 Latest Caselaw 6064 ALL

Citation : 2012 Latest Caselaw 6064 ALL
Judgement Date : 17 December, 2012

Allahabad High Court

Avnish Mishra vs State Of U.P. on 17 December, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 983 of 2012
 

 
Petitioner :- Avnish Mishra
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- S.C.Shukla
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J.

Affidavit has been filed by Sri Navneet Sikera, D.I.G., Lucknow Range, Lucknow, which is taken on record. Explanation for non-compliance of order of this Court passed earlier is accepted.

An irrelevant controversy has been raised by the D.I.G. Range, on representation, in regard to acceptance of the illegal gratification by way of (Blackberry Mobile Phone) by the Inspector Sri N.S. Rana.

Through the court process itself copy of the representation was given to Government Advocate, which was forwarded to the concerned authorities. It is unfortunate that despite such being the fact controversy, has been raised.

Be that as it may, a copy of the representation/complaint is being handed over to Sri Digvijay Singh, Circle Officer, Chowk, Lucknow, which has been given in Court for onward transmission to Sri Navneet Sikera, D.I.G., to enable Sri Sikera to do the needful.

Allegation in this case is of taking an amount of Rs.13,50,000/- from the informant/complainant for various purposes by way of cheating and fraud.

In deference to directions of this court, Sri Digvijay Singh, Circle Officer, Chowk, is present in Court, however, without the investigation file or the investigating officer. Under the circumstances, no assistance is given to the Court. Respondent-Investigating Agency is required to inform the Court as to whether any enquiry/investigation was conducted as regards availability of Rs.13,50,000/- with the informant and whether there is evidence of payment of the said money to the accused.

List on 09.1.2013.

Let the concerned Circle Officer remain present on the next date of listing alongwith the investigation file so as to give complete assistance to the Court.

Order Date :- 17.12.2012

A.Nigam